BALRAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN pursuance of the order passed on the previous date, show cause petition is filed by the Dist. Magistrate, Khagaria and the Executive Engineer, National Highway Division, Khagaria. Though the show cause by the Executive Engineer cannot be said to be wholly satisfactory, I do not proceed any further in regard to that matter in view of the submissions of Mr. G.P.I.

(2.) HEARD Mr. Ram Balak Mahto, Senior Advocate appearing for the petitioner, Mr. J.D. Singh, G.P.I representing the State and Mr. Hemendra Pd. Singh, counsel appearing on behalf of contesting respondent no. 5. The dispute in this case relates to the settlement for collection of toll from vehicles crossing Pansalwa B.P. Mandal Bridge (Dumrighat) connecting Saharsa to Khagaria for the year, 2003 -04.

(3.) IT may be noted at the out -set that for the previous year (2002 -03) the settlement of the bridge was made in favour of the petitioner for a sum of Rs. 42,13,166/ -. During the previous year the petitioner collected tolls from the vehicles crossing the bridge @ Rs. 30/ - for buses and trucks, Rs. 20/ - for mini buses, Rs. 10/ - for taxis, and Rs. 6/ - for private vehicles.